Section 151 in The Rajasthan District Boards Act, 1954
151. Fees.
- With the previous sanction of the State Government a Board may fix and levy school fees, fees for the use of libraries, sarais and paraos, fees for the use of, or benefits derived from, any of the works or institutions specified in clauses (c) and (e) of section 96, fees for the service of bulls and stallions and fees at fairs, agricultural shows and industrial exhibitions held under its authority or otherwise to which the public is allowed access and at which the Board provides sanitary and other facilities for the public and tolls for the use of bridges constructed, repaired or maintained under clause (a) of section 96:Provided that the Board shall not fix or levy fees for the use of paraos, sarais or other properties which are not vested in the Board.
